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[Cites 0, Cited by 0] [Section 182(3)] [Section 182] [Entire Act]

State of Goa - Subsection

Section 182(3)(c) in The Goa Panchayat Raj Act, 1994

(c)provide for the payment, as they fall due, of all installments of principal and interest for which the Panchayat may be liable in respect of loans contracted by it.